Leave granted to withdraw Original Application for pursuing administrative remedies before the concerned department.

The applicants, comprising ten Executive Engineers (Civil)

instituted an Original Application (O.A.) against the North Delhi Municipal Corporation and other respondents

On the date of the hearing, March 24, 2026, the counsel for the applicants submitted that he had received instructions to seek the Tribunal’s permission to withdraw the application

The stated purpose for the withdrawal was to allow the applicants to pursue available administrative remedies directly with the concerned department

Whether the applicants may be granted leave to withdraw the Original Application to pursue departmental remedies?

The Tribunal exercised its discretionary procedural power to permit the withdrawal of an application.

This is consistent with the principle that a litigant may, with the court's permission, abandon a claim to exhaust alternative or departmental remedies before seeking judicial or quasi-judicial intervention

During the oral proceedings, the applicants’ counsel requested leave to withdraw the matter

The Tribunal noted that the withdrawal was intended to facilitate the pursuit of remedies within the respondent department

Finding no impediment to this request, the Bench—comprising the Chairman and Member (Administrative)—granted the prayer for withdrawal, effectively allowing the applicants to revert to the administrative stage of their grievance

The Original Application was dismissed as withdrawn

No order was made as to costs